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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(h) in The M.P. Motor Vehicles Rules, 1994

(h)"Regional Transport Officer", "Additional Regional Transport Officer" or "Assistant Regional Transport Officer" means any Officer appointed as such by the State Government for any region or area to perform the duties and functions under the Act and these rules;